CIT v. Promy Kuriakose

386 ITR 597High Court2016#2217 most cited

What is CIT v. Promy Kuriakose authority for?

Assessment proceedings under Section 153C require incriminating material found during a search and cannot be based solely on a Section 132(4) statement without corroboration. Additionally, no mandatory notice under Section 143(2) is required for assessments under Sections 153A or 153C, thus rendering the Section 153A(2) time limit inapplicable to Section 153C assessments.

52

judgments rely on this decision, according to BharatTax’s citation analysis of 366,005 Indian tax judgments — from 2017 to 2026.

Also referred to as

CIT v. Promy Kuriakose · Promy Kuriakose · Section 153C · Section 153A · Section 143(2) · Section 132(4) · incriminating material search · statement under section 132(4) · mandatory notice 153A 153C · time limit Section 153A(2)

Sections most often in play

Section 1961Section 143(2)Section 153ASection 68Section 115BBESection 132Section 132(4)Section 143(3)
Read the full judgment

Issues it is cited on

penalty under section 271ddeletion of penaltysummons under section 131section 271esection 269sssection 271dsection 269section 250(4)agricultural incomesection 153csection 132(4)section 115bbe

Judgments citing CIT v. Promy Kuriakose

Nimbus Projects Ltd., New Delhi vs. DCIT, CC-2, Noida

In the result, the appeal of the assessee in ITA No

ITA 926/DEL/2021[2011-12]Status: DisposedITAT Delhi12 Jan 2022AY 2011-12

Bench: Sh. Amit Shukladr. B. R. R. Kumar(Through Video Conferencing) Ita No. 925/Del/2021 : Asstt. Year : 2010-11 Ita No. 926/Del/2021 : Asstt. Year : 2011-12 Ita No. 927/Del/2021 : Asstt. Year : 2012-13 Ita No. 928/Del/2021 : Asstt. Year : 2013-14 Ita No. 929/Del/2021 : Asstt. Year : 2014-15 Nimbus Project Ltd., Vs Dcit, 1001-1006, Narain Manzil, 23, Central Circle-2, Barakhamba Road, New Delhi-110001 Noida (Appellant) (Respondent) Pan No. Aaacn0116H Ita No. 923/Del/2021 : Asstt. Year : 2012-13 Nimbus Multi Commodity Brokers Pvt. Vs Dcit, Ltd. (Formerly Nimbus Multi Commodity Central Circle-2, Brokers Ltd.), 1001-1006, Narain Noida Manzil, 23, Barakhamba Road, New Delhi-110001 (Appellant) (Respondent) Pan No. Aaacn2195G Ita No. 924/Del/2021 : Asstt. Year : 2012-13 Bipin Agarwal, Vs Dcit, 1001-1006, Narain Manzil, 23, Central Circle-2, Barakhamba Road, New Delhi-110001 Noida (Appellant) (Respondent) Pan No. Aewpa2901C Assessee By : Sh. Rajiv Khandelwal, Ca Revenue By : Ms. Deepshikha Sharma, Cit Dr Date Of Hearing: 11.11.2021 Date Of Pronouncement: 12.01.2022

For Appellant: Sh. Rajiv Khandelwal, CAFor Respondent: Ms. Deepshikha Sharma, CIT DR
Section 132Section 153Section 153ASection 153DSection 68

…lls (P.) Ltd. [2016] 380 ITR 571 (Delhi), iv. CIT vs. Lancy Constructions [2016] 383 ITR 168/237 Taxman 728/66 taxmann.com 264 (Kar.) v. CIT vs. ST Francies Clay Decor Tiles [2016] 240 Taxman 168/70 taxmann.com 234 (Ker.) and vi. CIT vs. PromyKuriakose [2016] 386 ITR 597 (Ker.) Further, in the case of CIT Vs. Raj Kumar Arora [2014] 52 taxmann.com 172 (Allahabad/2014) 367 ITR 517 (Allahabad)- Hon'ble Allahabad High Court held that Assessing Officer has power to reassess returns of assessee not only for undisclosed income found during search operation but also with regard to material available at time of original…

Nimbus Projects Ltd., New Delhi vs. DCIT, CC-2, Noida

In the result, the appeal of the assessee in ITA No

ITA 925/DEL/2021[2010-11]Status: DisposedITAT Delhi12 Jan 2022AY 2010-11

Bench: Sh. Amit Shukladr. B. R. R. Kumar(Through Video Conferencing) Ita No. 925/Del/2021 : Asstt. Year : 2010-11 Ita No. 926/Del/2021 : Asstt. Year : 2011-12 Ita No. 927/Del/2021 : Asstt. Year : 2012-13 Ita No. 928/Del/2021 : Asstt. Year : 2013-14 Ita No. 929/Del/2021 : Asstt. Year : 2014-15 Nimbus Project Ltd., Vs Dcit, 1001-1006, Narain Manzil, 23, Central Circle-2, Barakhamba Road, New Delhi-110001 Noida (Appellant) (Respondent) Pan No. Aaacn0116H Ita No. 923/Del/2021 : Asstt. Year : 2012-13 Nimbus Multi Commodity Brokers Pvt. Vs Dcit, Ltd. (Formerly Nimbus Multi Commodity Central Circle-2, Brokers Ltd.), 1001-1006, Narain Noida Manzil, 23, Barakhamba Road, New Delhi-110001 (Appellant) (Respondent) Pan No. Aaacn2195G Ita No. 924/Del/2021 : Asstt. Year : 2012-13 Bipin Agarwal, Vs Dcit, 1001-1006, Narain Manzil, 23, Central Circle-2, Barakhamba Road, New Delhi-110001 Noida (Appellant) (Respondent) Pan No. Aewpa2901C Assessee By : Sh. Rajiv Khandelwal, Ca Revenue By : Ms. Deepshikha Sharma, Cit Dr Date Of Hearing: 11.11.2021 Date Of Pronouncement: 12.01.2022

For Appellant: Sh. Rajiv Khandelwal, CAFor Respondent: Ms. Deepshikha Sharma, CIT DR
Section 132Section 153Section 153ASection 153DSection 68

…lls (P.) Ltd. [2016] 380 ITR 571 (Delhi), iv. CIT vs. Lancy Constructions [2016] 383 ITR 168/237 Taxman 728/66 taxmann.com 264 (Kar.) v. CIT vs. ST Francies Clay Decor Tiles [2016] 240 Taxman 168/70 taxmann.com 234 (Ker.) and vi. CIT vs. PromyKuriakose [2016] 386 ITR 597 (Ker.) Further, in the case of CIT Vs. Raj Kumar Arora [2014] 52 taxmann.com 172 (Allahabad/2014) 367 ITR 517 (Allahabad)- Hon'ble Allahabad High Court held that Assessing Officer has power to reassess returns of assessee not only for undisclosed income found during search operation but also with regard to material available at time of original…

Bipin Agarwal, New Delhi vs. DCIT, CC-2, Noida

In the result, the appeal of the assessee in ITA No

ITA 924/DEL/2021[2012-13]Status: DisposedITAT Delhi12 Jan 2022AY 2012-13

Bench: Sh. Amit Shukladr. B. R. R. Kumar(Through Video Conferencing) Ita No. 925/Del/2021 : Asstt. Year : 2010-11 Ita No. 926/Del/2021 : Asstt. Year : 2011-12 Ita No. 927/Del/2021 : Asstt. Year : 2012-13 Ita No. 928/Del/2021 : Asstt. Year : 2013-14 Ita No. 929/Del/2021 : Asstt. Year : 2014-15 Nimbus Project Ltd., Vs Dcit, 1001-1006, Narain Manzil, 23, Central Circle-2, Barakhamba Road, New Delhi-110001 Noida (Appellant) (Respondent) Pan No. Aaacn0116H Ita No. 923/Del/2021 : Asstt. Year : 2012-13 Nimbus Multi Commodity Brokers Pvt. Vs Dcit, Ltd. (Formerly Nimbus Multi Commodity Central Circle-2, Brokers Ltd.), 1001-1006, Narain Noida Manzil, 23, Barakhamba Road, New Delhi-110001 (Appellant) (Respondent) Pan No. Aaacn2195G Ita No. 924/Del/2021 : Asstt. Year : 2012-13 Bipin Agarwal, Vs Dcit, 1001-1006, Narain Manzil, 23, Central Circle-2, Barakhamba Road, New Delhi-110001 Noida (Appellant) (Respondent) Pan No. Aewpa2901C Assessee By : Sh. Rajiv Khandelwal, Ca Revenue By : Ms. Deepshikha Sharma, Cit Dr Date Of Hearing: 11.11.2021 Date Of Pronouncement: 12.01.2022

For Appellant: Sh. Rajiv Khandelwal, CAFor Respondent: Ms. Deepshikha Sharma, CIT DR
Section 132Section 153Section 153ASection 153DSection 68

…lls (P.) Ltd. [2016] 380 ITR 571 (Delhi), iv. CIT vs. Lancy Constructions [2016] 383 ITR 168/237 Taxman 728/66 taxmann.com 264 (Kar.) v. CIT vs. ST Francies Clay Decor Tiles [2016] 240 Taxman 168/70 taxmann.com 234 (Ker.) and vi. CIT vs. PromyKuriakose [2016] 386 ITR 597 (Ker.) Further, in the case of CIT Vs. Raj Kumar Arora [2014] 52 taxmann.com 172 (Allahabad/2014) 367 ITR 517 (Allahabad)- Hon'ble Allahabad High Court held that Assessing Officer has power to reassess returns of assessee not only for undisclosed income found during search operation but also with regard to material available at time of original…

Nimbus Multicommodity Brokers Pvt. Ltd.(Formerly Nimbus Multicommodity Brokers Ltd.), New Delhi vs. DCIT, CC-2, Noida

In the result, the appeal of the assessee in ITA No

ITA 923/DEL/2021[2012-13]Status: DisposedITAT Delhi12 Jan 2022AY 2012-13

Bench: Sh. Amit Shukladr. B. R. R. Kumar(Through Video Conferencing) Ita No. 925/Del/2021 : Asstt. Year : 2010-11 Ita No. 926/Del/2021 : Asstt. Year : 2011-12 Ita No. 927/Del/2021 : Asstt. Year : 2012-13 Ita No. 928/Del/2021 : Asstt. Year : 2013-14 Ita No. 929/Del/2021 : Asstt. Year : 2014-15 Nimbus Project Ltd., Vs Dcit, 1001-1006, Narain Manzil, 23, Central Circle-2, Barakhamba Road, New Delhi-110001 Noida (Appellant) (Respondent) Pan No. Aaacn0116H Ita No. 923/Del/2021 : Asstt. Year : 2012-13 Nimbus Multi Commodity Brokers Pvt. Vs Dcit, Ltd. (Formerly Nimbus Multi Commodity Central Circle-2, Brokers Ltd.), 1001-1006, Narain Noida Manzil, 23, Barakhamba Road, New Delhi-110001 (Appellant) (Respondent) Pan No. Aaacn2195G Ita No. 924/Del/2021 : Asstt. Year : 2012-13 Bipin Agarwal, Vs Dcit, 1001-1006, Narain Manzil, 23, Central Circle-2, Barakhamba Road, New Delhi-110001 Noida (Appellant) (Respondent) Pan No. Aewpa2901C Assessee By : Sh. Rajiv Khandelwal, Ca Revenue By : Ms. Deepshikha Sharma, Cit Dr Date Of Hearing: 11.11.2021 Date Of Pronouncement: 12.01.2022

For Appellant: Sh. Rajiv Khandelwal, CAFor Respondent: Ms. Deepshikha Sharma, CIT DR
Section 132Section 153Section 153ASection 153DSection 68

…lls (P.) Ltd. [2016] 380 ITR 571 (Delhi), iv. CIT vs. Lancy Constructions [2016] 383 ITR 168/237 Taxman 728/66 taxmann.com 264 (Kar.) v. CIT vs. ST Francies Clay Decor Tiles [2016] 240 Taxman 168/70 taxmann.com 234 (Ker.) and vi. CIT vs. PromyKuriakose [2016] 386 ITR 597 (Ker.) Further, in the case of CIT Vs. Raj Kumar Arora [2014] 52 taxmann.com 172 (Allahabad/2014) 367 ITR 517 (Allahabad)- Hon'ble Allahabad High Court held that Assessing Officer has power to reassess returns of assessee not only for undisclosed income found during search operation but also with regard to material available at time of original…

E.Shamsudeen vs. The Commissioner of Income Tax

ITA/90/2016HC Kerala26 Oct 2021

Bench: HONOURABLE MR.JUSTICE S.V.BHATTI,HONOURABLE MR.JUSTICE BASANT BALAJI

Section 260

…and expressly excludes Sections 139, 147, 149, 159, 151, and 153 of the Act. The exclusion is confined to the Sections referred to above and shall not be understood as excluding all other provisions of the Act. Hence 2 [2016] 385 ITR 138 (P&H) 3 [2016] 386 ITR 597( Ker.) ITA No. 90 of 2016 & Con.cases -11- in an assessment under Section 153A, which is again on account of the search under Section 132, all provisions meant for assessment of escaped income would be applicable. The explanation appended to Section 153A is yet another indicator in support of the above argument that the notic…

E.Shamsudeen vs. The Commissioner of Income Tax

ITA/106/2016HC Kerala26 Oct 2021

Bench: HONOURABLE MR.JUSTICE S.V.BHATTI,HONOURABLE MR.JUSTICE BASANT BALAJI

Section 260

…and expressly excludes Sections 139, 147, 149, 159, 151, and 153 of the Act. The exclusion is confined to the Sections referred to above and shall not be understood as excluding all other provisions of the Act. Hence 2 [2016] 385 ITR 138 (P&H) 3 [2016] 386 ITR 597( Ker.) ITA No. 90 of 2016 & Con.cases -11- in an assessment under Section 153A, which is again on account of the search under Section 132, all provisions meant for assessment of escaped income would be applicable. The explanation appended to Section 153A is yet another indicator in support of the above argument that the notic…

E.Shamsudheen vs. The Commissioner of Income Tax

ITA/96/2016HC Kerala26 Oct 2021

Bench: HONOURABLE MR.JUSTICE S.V.BHATTI,HONOURABLE MR.JUSTICE BASANT BALAJI

Section 260

…and expressly excludes Sections 139, 147, 149, 159, 151, and 153 of the Act. The exclusion is confined to the Sections referred to above and shall not be understood as excluding all other provisions of the Act. Hence 2 [2016] 385 ITR 138 (P&H) 3 [2016] 386 ITR 597( Ker.) ITA No. 90 of 2016 & Con.cases -11- in an assessment under Section 153A, which is again on account of the search under Section 132, all provisions meant for assessment of escaped income would be applicable. The explanation appended to Section 153A is yet another indicator in support of the above argument that the notic…

E.Shamsudeen vs. The Commissioner of Income Tax

ITA/105/2016HC Kerala26 Oct 2021

Bench: HONOURABLE MR.JUSTICE S.V.BHATTI,HONOURABLE MR.JUSTICE BASANT BALAJI

Section 260

…and expressly excludes Sections 139, 147, 149, 159, 151, and 153 of the Act. The exclusion is confined to the Sections referred to above and shall not be understood as excluding all other provisions of the Act. Hence 2 [2016] 385 ITR 138 (P&H) 3 [2016] 386 ITR 597( Ker.) ITA No. 90 of 2016 & Con.cases -11- in an assessment under Section 153A, which is again on account of the search under Section 132, all provisions meant for assessment of escaped income would be applicable. The explanation appended to Section 153A is yet another indicator in support of the above argument that the notic…

Saravana Reality Private Limited, Chennai vs. DCIT Central Circle 3 (4), Chennai

In the result, appeal filed by the assessee is allowed for

ITA 697/CHNY/2018[2013-14]Status: DisposedITAT Chennai31 Dec 2020AY 2013-14

Bench: Shri V.Durga Rao & Shri G. Manjunathaआयकर अपीलसं./I.T.A.No.696 & 697/Chny/2018 ("नधा"रणवष" / Assessment Year: 2007-08 & 2013-14 ) M/S. Saravana Realty Pvt.Ltd Vs The Deputy Commissioner Of Kgs Corporate House, Income Tax, 63, Kamaraj Avenue Road 1St Street, Central Circle-3(4) Adyar,Chennai-600 020. Chennai-600 034. Pan: Aakcs0474R (अपीलाथ"/Appellant) (""यथ"/Respondent)

Section 153ASection 153CSection 153C(1)Section 251(1)(b)Section 251o

…ent of material seized during the search for making an assessment u/s.153C r.w.s.153A has been decided in favour of the assessee in a number of cases including the decision of the Kerala High Court in the case of Commissioner of Income Tax vs. Promy Kuriakose 386 ITR 597 and also the decision of the Delhi High Court in the case of Commissioner of Income Tax vs. Refam Management Services Private Limited 386 ITR 693 (Del.) as also the decision of Commissioner of Income Tax vs. Renu Constructions Private Limited 399 ITR 262 and Canyon Financial Services Limited vs. Income Tax Officer 399 ITR 202 (Del.). Reliance is…

ACIT, New Delhi vs. Shri Charanjit Singh Sarna, New Delhi

The appeals of the Revenue are dismissed

ITA 3944/DEL/2015[2009-10]Status: DisposedITAT Delhi03 Jun 2019AY 2009-10

Bench: Shri G. D. Agrawal & Ms Suchitra Kamble

Section 132ASection 153ASection 41(1)Section 68

…Principal CIT v. Kurele Paper Mills (P.) Ltd. [2016] 380 ITR 571 (Delhi) (para 4) • CIT V. Lancy Constructions [2016] 383 ITR 168 (Kar.) (para 4) • CIT V. ST. Francies Clay Decor Tiles [2016] 240 Taxman 168 (Ker.) (para 5) • CIT v. Promy Kuriakose [2016] 386 ITR 597 (Ker.) (para 5). The Ld. DR also relied upon the following decisions: 1. Dr. A. V. Sreekumar Vs CIT T20181 90 taxmann.com 355 (Kerala) 2. CIT Vs Raj Kumar Arora [2014] 367 ITR 517 (Allahabad) 3. CIT Vs Kesarwani Zarda Bhandar Sahson Alld. TITA No. 270 of 20141 (Allahabad) 11. We have heard both the parties and perused all the material available o…

ACIT, New Delhi vs. Shri Charanjit Singh Sarna, New Delhi

The appeals of the Revenue are dismissed

ITA 3943/DEL/2015[2008-09]Status: DisposedITAT Delhi03 Jun 2019AY 2008-09

Bench: Shri G. D. Agrawal & Ms Suchitra Kamble

Section 132ASection 153ASection 41(1)Section 68

…Principal CIT v. Kurele Paper Mills (P.) Ltd. [2016] 380 ITR 571 (Delhi) (para 4) • CIT V. Lancy Constructions [2016] 383 ITR 168 (Kar.) (para 4) • CIT V. ST. Francies Clay Decor Tiles [2016] 240 Taxman 168 (Ker.) (para 5) • CIT v. Promy Kuriakose [2016] 386 ITR 597 (Ker.) (para 5). The Ld. DR also relied upon the following decisions: 1. Dr. A. V. Sreekumar Vs CIT T20181 90 taxmann.com 355 (Kerala) 2. CIT Vs Raj Kumar Arora [2014] 367 ITR 517 (Allahabad) 3. CIT Vs Kesarwani Zarda Bhandar Sahson Alld. TITA No. 270 of 20141 (Allahabad) 11. We have heard both the parties and perused all the material available o…

Smt.Jalaja Nair, Trivandrum vs. The ADIT(Inv), Trivandrum

ITA 44/COCH/2019[2007-08]Status: DisposedITAT Cochin22 May 2019AY 2007-08

Bench: S/Shri Chandra Poojari, Am & George George K., Jm

Section 132Section 153CSection 254

…The appellant further respectfully submits that the judgment of the Hon'ble Apex Court in the case of NTPC Ltd. Vs. CIT reported in (1998) 229 ITR 383 and the judgment of the jurisdictional High Court in the case of CIT Vs. Promy Kuriakose reported in (2016) 386 ITR 597 also should have considered by the CIT (A) in this regard. 15. Moreover, a specific finding was also made by the Appellate Tribunal in the order in ITA Nos. 257 to 259/C/2017 dated 31.8.2017 along with the appeals filed by Shri K. Nandakumar and Smt. Remy Nandakumar and held in para 9 that whether there was an incriminating material found during…

Smt.Jalaja Nair, Trivandrum vs. The ADIT(Inv), Trivandrum

ITA 43/COCH/2019[2005-06]Status: DisposedITAT Cochin22 May 2019AY 2005-06

Bench: S/Shri Chandra Poojari, Am & George George K., Jm

Section 132Section 153CSection 254

…The appellant further respectfully submits that the judgment of the Hon'ble Apex Court in the case of NTPC Ltd. Vs. CIT reported in (1998) 229 ITR 383 and the judgment of the jurisdictional High Court in the case of CIT Vs. Promy Kuriakose reported in (2016) 386 ITR 597 also should have considered by the CIT (A) in this regard. 15. Moreover, a specific finding was also made by the Appellate Tribunal in the order in ITA Nos. 257 to 259/C/2017 dated 31.8.2017 along with the appeals filed by Shri K. Nandakumar and Smt. Remy Nandakumar and held in para 9 that whether there was an incriminating material found during…

Smt.Jalaja Nair, Trivandrum vs. The ADIT(Inv), Trivandrum

ITA 42/COCH/2019[2004-5]Status: DisposedITAT Cochin22 May 2019

Bench: S/Shri Chandra Poojari, Am & George George K., Jm

Section 132Section 153CSection 254

…The appellant further respectfully submits that the judgment of the Hon'ble Apex Court in the case of NTPC Ltd. Vs. CIT reported in (1998) 229 ITR 383 and the judgment of the jurisdictional High Court in the case of CIT Vs. Promy Kuriakose reported in (2016) 386 ITR 597 also should have considered by the CIT (A) in this regard. 15. Moreover, a specific finding was also made by the Appellate Tribunal in the order in ITA Nos. 257 to 259/C/2017 dated 31.8.2017 along with the appeals filed by Shri K. Nandakumar and Smt. Remy Nandakumar and held in para 9 that whether there was an incriminating material found during…

Sri.Pelexy K. Varghese, Muvattupuzha vs. The DCIT, Cochin

In the result, the appeals filed by the assessee in ITA Nos

ITA 276/COCH/2016[2012-13]Status: DisposedITAT Cochin30 Apr 2019AY 2012-13

Bench: S/Shri Chandra Poojari, Am & George George K., Jm

Section 132Section 153ASection 153CSection 153C(1)

…ue notice u/s. 153C r.w.s. 153A of the I.T. Act. Further, the Assessing Officer cannot frame assessment u/s. 153C r.w.s. 153A of the Act. 3.9.6 This issue came up for consideration before the jurisdictional High Court in the case oif CIT vs. Promy Kuriakose (386 ITR 597) (Ker.) wherein it was held as under: “10. A comparative analysis of the provisions contained in section 153A and 153C reveal that jurisdiction under section 153C can be invoked by the Assessing Officer only when money, bullion, jewellery or other valuable article or thing or books of account or documents are seized or requisitioned and it is fo…

Sri.Pelexy K. Varghese, Muvattupuzha vs. The DCIT, Cochin

In the result, the appeals filed by the assessee in ITA Nos

ITA 275/COCH/2016[2011-12]Status: DisposedITAT Cochin30 Apr 2019AY 2011-12

Bench: S/Shri Chandra Poojari, Am & George George K., Jm

Section 132Section 153ASection 153CSection 153C(1)

…ue notice u/s. 153C r.w.s. 153A of the I.T. Act. Further, the Assessing Officer cannot frame assessment u/s. 153C r.w.s. 153A of the Act. 3.9.6 This issue came up for consideration before the jurisdictional High Court in the case oif CIT vs. Promy Kuriakose (386 ITR 597) (Ker.) wherein it was held as under: “10. A comparative analysis of the provisions contained in section 153A and 153C reveal that jurisdiction under section 153C can be invoked by the Assessing Officer only when money, bullion, jewellery or other valuable article or thing or books of account or documents are seized or requisitioned and it is fo…

Sri.Pelexy K. Varghese, Muvattupuzha vs. The DCIT, Cochin

In the result, the appeals filed by the assessee in ITA Nos

ITA 274/COCH/2016[2010-11]Status: DisposedITAT Cochin30 Apr 2019AY 2010-11

Bench: S/Shri Chandra Poojari, Am & George George K., Jm

Section 132Section 153ASection 153CSection 153C(1)

…ue notice u/s. 153C r.w.s. 153A of the I.T. Act. Further, the Assessing Officer cannot frame assessment u/s. 153C r.w.s. 153A of the Act. 3.9.6 This issue came up for consideration before the jurisdictional High Court in the case oif CIT vs. Promy Kuriakose (386 ITR 597) (Ker.) wherein it was held as under: “10. A comparative analysis of the provisions contained in section 153A and 153C reveal that jurisdiction under section 153C can be invoked by the Assessing Officer only when money, bullion, jewellery or other valuable article or thing or books of account or documents are seized or requisitioned and it is fo…

Sri.Pelexy K. Varghese, Muvattupuzha vs. The DCIT, Ernakulam

In the result, the appeals filed by the assessee in ITA Nos

ITA 270/COCH/2016[2006-07]Status: DisposedITAT Cochin30 Apr 2019AY 2006-07

Bench: S/Shri Chandra Poojari, Am & George George K., Jm

Section 132Section 153ASection 153CSection 153C(1)

…ue notice u/s. 153C r.w.s. 153A of the I.T. Act. Further, the Assessing Officer cannot frame assessment u/s. 153C r.w.s. 153A of the Act. 3.9.6 This issue came up for consideration before the jurisdictional High Court in the case oif CIT vs. Promy Kuriakose (386 ITR 597) (Ker.) wherein it was held as under: “10. A comparative analysis of the provisions contained in section 153A and 153C reveal that jurisdiction under section 153C can be invoked by the Assessing Officer only when money, bullion, jewellery or other valuable article or thing or books of account or documents are seized or requisitioned and it is fo…

M/S. Sangyon Automotive Pvt. Ltd., New Delhi vs. ACIT, Meerut

In the result, ITA Nos.2991 & 2992/Del/2015 are partly allowed and ITA

ITA 2993/DEL/2015[2008-09]Status: DisposedITAT Delhi10 Dec 2018AY 2008-09

Bench: Shri R.K. Panda & Ms Suchitra Kamble

For Appellant: Shri G.C. Srivastava &For Respondent: Shri S.S. Rana, CIT, DR
Section 132Section 143(1)Section 143(2)Section 143(3)Section 153ASection 68

…Sheva) Ltd. (2015) 374 ITR 645 iii) Principal CIT vs. Kurele Paper Mills (P) Ltd. (2016) 380 ITR 571 (Del) iv) CIT vs. Lancy Constructions (2016) 383 ITR 168; v) CIT vs. ST. Francies Clay Décor Tiles (2016) 240 Taxman 168; & vi) CIT v. Promy Kuriakose (2016) 386 ITR 597 (Ker.) 16.1 He also relied on the following decisions:- i) CIT vs MAF Academy (P) Ltd., 361 ITR 258; ii) CIT vs. Navodaya Castle Pvt. Ltd. (2014) 367 ITR 306 (Del); iii) Konark Structural Engineering (P) Ltd. vs. DCIT (2018) 90 taxmann.com 56 (Bom); iv) DRB Exports (P) Ltd. vs. CIT (2018) 93 taxmann.com 490 (Cal); v) Prem Castings (P) Ltd. vs. C…

M/S. Sangyon Automotive Pvt. Ltd., New Delhi vs. ACIT, Meerut

In the result, ITA Nos.2991 & 2992/Del/2015 are partly allowed and ITA

ITA 2992/DEL/2015[2006-07]Status: DisposedITAT Delhi10 Dec 2018AY 2006-07

Bench: Shri R.K. Panda & Ms Suchitra Kamble

For Appellant: Shri G.C. Srivastava &For Respondent: Shri S.S. Rana, CIT, DR
Section 132Section 143(1)Section 143(2)Section 143(3)Section 153ASection 68

…Sheva) Ltd. (2015) 374 ITR 645 iii) Principal CIT vs. Kurele Paper Mills (P) Ltd. (2016) 380 ITR 571 (Del) iv) CIT vs. Lancy Constructions (2016) 383 ITR 168; v) CIT vs. ST. Francies Clay Décor Tiles (2016) 240 Taxman 168; & vi) CIT v. Promy Kuriakose (2016) 386 ITR 597 (Ker.) 16.1 He also relied on the following decisions:- i) CIT vs MAF Academy (P) Ltd., 361 ITR 258; ii) CIT vs. Navodaya Castle Pvt. Ltd. (2014) 367 ITR 306 (Del); iii) Konark Structural Engineering (P) Ltd. vs. DCIT (2018) 90 taxmann.com 56 (Bom); iv) DRB Exports (P) Ltd. vs. CIT (2018) 93 taxmann.com 490 (Cal); v) Prem Castings (P) Ltd. vs. C…